Rajakumaran @ Rajakumar vs Special Tahsildar (Land Reforms)

Murali Purushothaman, J

The petitioner has filed an application for purchase certificate in respect of his property comprised in Re.Sy.No.112/2 in Block No.55 of

Ananganadi Village in Ottappalm Taluk of Palakkad District, before the 1st respondent, which has been treated as S.M.No.877/2019 as evident from

Ext.P4 receipt. According to the petitioner, though the proceedings in the application for purchase certificate were initiated on 07.05.2019, so far it has

not attained finality. The limited prayer of the petitioner is for a direction to the respondent to pass orders on S.M.No.877/2019 on the files of the

respondent, within a time frame.

Heard the learned Counsel for the petitioner and the learned Government Pleader for the respondent.

In the facts and circumstances of the case and in the nature of the limited prayer sought for by the petitioner, the writ petition is disposed of

directing the 1st respondent to consider and pass orders on S.M.No.877/2019, within a period of eighteen months from the date of receipt of a copy of

this judgment.

The writ petition is disposed of with the above direction.